Calcutta High Court (Appellete Side)
Binoy Kumar Chakraborty vs The Howrah Municipal Corporation & Ors on 21 August, 2014
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
21.08.2014
srm
W.P. No. 23563 (W) of 2014
Binoy Kumar Chakraborty
Versus
The Howrah Municipal Corporation & Ors.
Mr. Debanik Banerjee
...For the Petitioner.
Mr. Aniruddha Chatterjee,
Mr. Kushal Chatterjee
...For the Respondent No.5.
None appears on behalf of the respondent Nos.1, 2, 3 and 4 in spite of service of copy of this writ application upon them. No accommodation is prayed for. Let affidavit‐of‐service be kept on record.
This writ application is filed by the petitioner for a direction upon the respondent No.3 to dispose of the B.M.R. Case No.33/2014‐15 pending before him. The subject matter involved in the above proceeding relates to alleged unauthorised construction at Premises No.112/1, Benaras Road, Salkia, Howrah‐711 106 at the instance of the respondent No.5.
No dispute is raised on behalf of the respondent No.5 with regard to the pendency of the above proceeding before the respondent No.3. According to the respondent No.5, the hearing of this matter has already been concluded.
Having heard the learned Counsel appearing for the respective parties as also after considering the facts and circumstances of this case, I direct the 2 respondent No.3 to dispose of the above case bearing BMR Case No.33/2014‐15 within a month from the date of communication of this order.
The parties to this proceeding are directed to render their co‐operation to the respondent No.3 to comply with the aforesaid direction.
This writ application is, thus, disposed of.
There will be, however, no order as to costs.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, subject to compliance with all necessary formalities.
( Debasish Kar Gupta, J. )